RAMANBHAI BHOLIDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to order dtd. 4/10/2021, learned PP has produced affidavit of Investigating Officer, which is ordered to be taken on record.

(2.) Heard learned Senior Counsel Mr. I.H.Syed for the applicant and Mr. Mitesh Amin, learned PP, for the respondent- State.

(3.) This application is filed under Sec. 439 of the Code of Criminal Procedure for regular bail in connection with F.I.R. registered at C.R.No.11191045202114 of 2020 with Sola High Court Police Station for the offences punishable under Ss. 174 , 175 , 186 , 195 , 420 , 465 , 467 , 468 , 471 and 120B of IPC.